Ajeet Kumar vs Sri Vinay Kumar Executing ...
2018 Latest Caselaw 1980 ALL

Citation : 2018 Latest Caselaw 1980 ALL
Judgement Date : 14 August, 2018

Allahabad High Court

Ajeet Kumar vs Sri Vinay Kumar Executing ... on 14 August, 2018

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 4046 of 2018
 

 
Applicant :- Ajeet Kumar
 
Opposite Party :- Sri Vinay Kumar Executing Engineer
 
Counsel for Applicant :- Krishna Kant Vishwakarma
 

 
Hon'ble Manoj Kumar Gupta,J.

After some argument, learned counsel for the applicant prayed for withdrawal of the contempt application with liberty to the applicant to file proper application for compounding and showing willingness to deposit the prescribed amount for compounding of the offence, as provided under the statute.

His prayer is allowed and the application is dismissed as withdrawn with liberty as prayed.

(Manoj Kumar Gupta, J.)

Order Date :- 14.8.2018

M/A.

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